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[Cites 0, Cited by 1] [Section 44(2)] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(2)(c) in Karnataka Panchayat Raj Act, 1993

(c)not less than one third of the total number of offices of Adhyaksha and Upadhyaksha of Grama Panchayats in the State from each of the categories which are reserved for persons belonging to the Scheduled Castes, Scheduled Tribe and Backward Classes and of those which are non-reserved, for women;